Orissa High Court
Sangram Mishra vs Republic Of India (Cbi) .... Opposite ... on 20 August, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 9616 of 2025
Sangram Mishra .... Petitioner
Ms. S. Jena, Advocate
-versus-
Republic of India (CBI) .... Opposite Party
Mr. M. Dhir, Advocate
on behalf of
Mr. S. Nayak,
Spl. P.P.-cum-Retainer Counsel
CBI
CORAM: JUSTICE V. NARASINGH
ORDER
Order No. 20.08.2025
01. 1. Heard learned counsel for the Petitioner and
learned counsel for the CBI.
2. The Petitioner is seeking pre-arrest bail in connection with RC 08(A)/2025-BBS pending on the file of learned Special Judge, CBI, Bhubaneswar arising out of DSPE, CBI, ACB P.S. Case No.RC0152025A0008 of 2025 for commission of offences punishable under Sections 120-B read with Section 420/468/471 of IPC and Section 7 of Prevention of Corruption Act.
3. List this matter on 20.09.2025 along with ABLAPL No.9603 of 2025.
Page 1 of 24. As an interim measure, it is directed that the Petitioner shall not be taken into custody in connection with the aforesaid case, till the next date.
5. It is needless to say that the Petitioner shall cooperate with the Investigating Agency.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Aug-2025 10:24:18 Page 2 of 2